- (1.) The instant petitions have been filed for quashing of FIR No. 120 dated 14.6.2002 registered under Sections 452,323,307,34 IPC at Police Station Hariana, Hoshiarpur as well as for quashing of complaint No. RBT No. 98 of 23.9.02/21.3.05 under Sections 323, 324, 452, 379, 148 IPC and Section 3(1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.
(2.) Facts in brief are that the FIR in question was got registered by respondent No. 2. Whereas in respect of the same occurrence as a counter blast to the FIR in question, complaint in question was filed by Parkash Singh son of Sharda Ram, who has since expired. Now, the present complaint is being represented by Jaswant Singh-respondent No. 1, Sukhwinder Singh-respondent No. 2 (Being sons of Parkash SinghComplainant) and one Tarsem Singh. However, the matter has been compromised between the parties due to the intervention of the respectable of the area. Compromise deed (Annexure P-2 and P-4) has also been placed on record in both the petitions.
(3.) Vide order dated 23.1.2012 passed in Crl. M. No. M-1423 of 2012, the parties were directed to appear before the trial Court and the trial Court was further directed to record the statements of the parties and send the report with respect to the compromise as to whether the same is genuine or not.;